SRI ABDUL RAHAMAN Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Mr.Abdul Rahaman S/o Mr.Sheik Ahmed Sab has filed this writ petition against the State Government and Zilla Panchayat, Shimoga, seeking a mandamus direction to the Respondent No.1 to implement the construction of '12 feet wide 8 feet deep' systematic water channel to avoid damage to the lands of the present petitioner which is being caused due to over flow of flood waters from the nearby lake-bed area.

(2.) The learned counsel for the petitioner- Mr.Rajashekhar B. Kanavi has drawn the attention towards the Communication-Annexure-N dated 12.12.2011 of the Deputy Commissioner, Shimoga District addressed to the Assistant Registrar, Karnataka State Human Rights Commission, Bengaluru, in regard to the said cause and the relevant extract of the same is quoted below:

(3.) He also submitted despite lapse of more than six years, neither the State nor the concerned Zilla Panchayat has taken any steps to execute the said project as the petitioner and other adjacent land owners suffer on account of the damage caused due to over flow of the water and a suitable directions may be issued to the Respondents. He further submitted that the project has already been valued at Rs.10 lakhs and the same has been approved by the concerned Zilla Panchayat vide Communication- Annexure-U dated 19.08.2014.